CHODAY SANYASI RAO HPC RETAIL OUTLET SAMALKOT EAST GODAVARI DISTRICT Vs. HINDUSTAN PETROLEUM CORPORATION LIMITED VISAKHAPATNAM

JUDGEMENT

(1.) With the consent of the learned Counsel appearing for the parties both the Writ Petition and the Writ Appeal were heard together and are being disposed of by this common judgment.

(2.) The writ petition was filed by the petitioner originally to declare the letter bearing No.VRO/BAK/RET dated 16.9.2002 issued by the respondent-Corporation as illegal, arbitrary and inoperative. Later, the petitioner challenged the order passed by the respondent-Corporation in Ref.VRO/ BAK//RET dated 5.10.2002 by way of amendment. The prayer was granted as per Court order dated 11.10.2002 in W.P.M.P. No.25154 of 2002.

(3.) The parties will be referred to by their status in the Writ Petition.